T.G.VEERAPRASAD Vs. PRAKASH GANDHI

JUDGEMENT

(1.) The captioned writ petition is filed by the petitioners- defendants 1 to 4 and 7 questioning the order of the learned Judge passed on I.A. filed under Sec. 151 of CPC. seeking permission to lead ocular evidence through video conferencing facilities.

(2.) For the sake of convenience, the parties are referred to as per their rank before the Court below.

(3.) The plaintiffs have instituted a suit seeking to declare them as absolute owners of suit lands and for consequential relief of injunction to restrain defendants 1 to 4 from interfering with their peaceful possession and enjoyment. The plaintiffs have specifically pleaded at Para 7 of the plaint that the first defendant without any authorisation, on the strength of forged and fabricated power of attorney, has illegally transferred suit lands belonging to plaintiff in favour of defendants 2 to 4. The plaintiffs have also alleged that they have registered a complaint against defendants 1 to 4 for the offences punishable under Ss. 420, 461, 462 and 465 read with Sec. 120-B of IPC. The learned Magistrate has referred the matter for investigation under Sec. 156(3) of Cr.P.C. On these set of pleadings, the plaintiffs have instituted a suit against defendants.